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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(2)(e) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963

(e)reasonable opportunity shall be given to the parties to be heard in person or through pleaders before final order in appeal is passed.